brothel Archives | SCC Times

Calcutta High Court │ Mere visiting the house of sex worker as ‘customer’ cannot be presumed to be living on earnings of sex workers; proceedings quashed

Calcutta High Court: Ajoy Kumar Mukherjee, J. allowed a revisional application which was filed for quashing of the proceeding under Sections 3,

Case Briefs High Courts

Kar HC | Customers caught in brothel cannot be prosecuted for immoral trafficking under Immoral Traffic Prevention Act, 1956

Karnataka High Court: M Nagaprasanna J. allowed the criminal petition and quashed the proceedings in Crime No.347/2021 pending before the 32nd Additional

Case Briefs High Courts

Customers in a brothel house are not offenders under the Immoral Traffic (Prevention) Act, 1956

Karnataka High Court: A criminal petition was filed under Section 482 CrPC to quash the proceedings in a criminal case filed under